Kuriako vs Biju.K
2022 Latest Caselaw 11041 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
  THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                       OP(C) NO. 2519 OF 2011
  AGAINST THE JUDGMENT IN CMA 68/2009 OF I ADDITIONAL DISTRICT
                          COURT, ERNAKULAM
     OS 1082/2008 OF II ADDITIONAL MUNSIFF COURT, ERNAKULAM
PETITIONER:

          KURIAKO,
          AGED 71 YEARS,
          S/O.PAILY, MALAYIL HOUSE,
          KARIKODE, MULAMTHURUHY VILLAGE,
          KANAYANNUR TALUK,
          ERNAKULAM DISTRICT.

          BY ADVS.      SRI.A.BALAGOPALAN
                        SRI.M.S.IMTHIYAZ AHAMMED
                        SRI.M.N.MANMADAN
                        SRI.A.RAJAGOPALAN
                        SRI.K.SANEESH KUMAR


RESPONDENTS:

    1     BIJU.K.,
          AGED 37,
          S/O.KUNJAMMA,
          KADALAYIL HOUSE,
          THURUTHIKARA DESOM, MULAMTHURUHY VILLAGE,
          KANAYANNUR TALUK, ERNAKULAM DISTRICT.

    2     JOMON,
          AGED 31 YEARS,
          S/O.JOHNY, MALAYIL HOUSE,
          KARIKODE, MULAMTHURUHY VILLAGE,
          KANAYANNUR TALUK, ERNAKULAM DISTRICT.

      THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
03.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C)No.2519/2011

                                  -:2:-




                 Dated this the 3rd day of November,2022

                          JUDGMENT

The learned counsel appearing for the petitioner

submits that the subject matter in dispute between the

parties has been settled out of court. Hence, the

original petition can be dismissed as infructuous.

2. The said submission is recorded.

The original petition is dismissed as infructuous.

Sd/-

                                          C.S.DIAS,JUDGE

DST/03.11.22                                               //True copy/

                                                           P.A.To Judge